PREM CHAND Vs. STATE OF HARYANA
LAWS(P&H)-2014-2-675
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 17,2014

PREM CHAND Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Inderjit Singh, J. - (1.) This order shall dispose of Criminal Misc.No.M-38187 of 2013, filed by petitioner Prem Chand and Criminal Misc.No.M-40592 of 2013, filed by petitioner Kallu alias Chaturbhuj under Section 439 Cr.P.C., seeking regular bail in case FIR No.175 dated 19.06.2013, registered at Police Station Hodal, District Palwal, under Sections 307, 452, 120-B, 34 IPC and under Section 25 of the Arms Act, 1959.
(2.) Notice of motion in Criminal Misc.No.M-40592 of 2013.
(3.) On the asking of the Court, Mr. Subhash Godara, Additional Advocate General, Haryana, accepts notice on behalf of respondent-State of Haryana in Criminal Misc.No.M-40592 of 2013.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.